Madras High Court
Syed Shahul Hameed vs State Through The Inspector Of Police on 24 February, 2015
Author: C.T.Selvam
Bench: C.T.Selvam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 24.02.2015 CORAM THE HONOURABLE MR.JUSTICE C.T.SELVAM Crl.O.P.(MD).No.2999 of 2015 1.Syed Shahul Hameed 2.Noorjahan 3.Rasool Beevi 4.Mehar Nisha 5.Seeni Mohaideen :Petitioners/Accused Nos.1 to 5 -Vs- 1.State through the Inspector of Police, All Women Police Station, Rameswaram, Ramanathapuram District. In Crime No.01/2015 2.Rehana Barveen :Respondents PRAYER Petition is filed under Section 482 of the Code of Criminal Procedure praying to quash the proceedings in F.I.R. No.1 of 2015 dated 02.01.2015 on the file of the 1st respondent. !For Petitioners : Mr.J.M.Hassanul Bazari For 1st Respondent : Mr.K.V.Rajarajan Government Advocate (Crl. Side) For 2nd Respondent : Mr.S.A.Ajmal Khan :O R D E R
The petitioners seek for quashing the proceedings in F.I.R. No.1 of 2015 dated 02.01.2015 on the file of the 1st respondent.
2.The case in Crime No.1 of 2015 had been registered against the petitioners for offence under Sections 498(A), 494, 406 and 506(i) I.P.C. The petitioners sought anticipatory bail at the hands of Principal District and Sessions Judge, Ramanathapuram, who was pleased to refer the matter to mediation centre.
3.The memo of compromise entered into between the parties and signed by the petitioners and the second respondent and also their respective counsel and the affidavit of the defacto complainant inform of the settlement of the dispute, whereunder she acknowledges receipt of her jewels and a sum of Rs.4,00,000/-, that she would make no further claim towards maintenance or any claim over her son and acknowledges the position that first petitioner is the natural guardian of her son. In the circumstances, this Court allows this Criminal Original Petition.
4. Accordingly, the proceedings in F.I.R.No.1 of 2015 dated 02.01.2015, pending on the file of the first respondent shall stand quashed.
24.02.2015 Index: Yes/No Internet: Yes/No sj To
1.The Inspector of Police, All Women Police Station, Rameswaram, Ramanathapuram District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
C.T.SELVAM,J sj Crl.O.P.(MD).No.2999 of 2015 24.02.2015